Section 8(2B) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2B)The Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978. w.e.f. 26.12.1978]] shall, in addition to the allowances payable under sub-section (2), be entitled to use without payment of charges, the motor cars maintained by the State Government at the [Karnataka Bhavan] [Adapted by the Adaptation of Laws Order 1973, Schedule II, Serial No. 1 w.e.f. 1.11.1973] in New Delhi.]
